Section 124D(12)(b) in Tamil Nadu District Municipalities Act, 1920

[Cites 0, Cited by 0] [Section 124D(12)] [Section 124D] [Entire Act]

State of Tamilnadu - Subsection

Section 124D(12)(b) in Tamil Nadu District Municipalities Act, 1920

(b)shall be allotted a permanent account number and such person shall-

(i)quote such number in all his return to, or correspondence with, the executive authority;

(ii)quote such number in all challans for the payment of any sum due under this Chapter.